Ummer vs The Taluk Land Board
2024 Latest Caselaw 6128 Ker

Kerala High Court

Ummer vs The Taluk Land Board on 23 February, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                          WP(C) NO. 43566 OF 2023


PETITIONER:

             UMMER
             AGED 48 YEARS
             S/O ABUBAKKAR, KOLLARAMBAN HOUSE, NAMBOORIPOTTY P.O,
             MOOTHEDOM VILLAGE, NILAMBUR TALUK, MALAPPURAM, PIN -
             679333
             BY ADV P.Y.SHANAVAS


RESPONDENTS:

     1       THE TALUK LAND BOARD
             REPRESTENDED BY ITS CHAIRMAN NILAMBUR MALAPPURAM
             DISTRICT, PIN - 679333
     2       THE TAHSILDAR
             TALUK OFFICE ,NILAMBUR MALAPPURAM, PIN - 679333
             SRI. AJITH VISWANATHAN-GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.02.2024,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No. 43566 of 2023               :2:



                          VIJU ABRAHAM , J.
              ===========================
                     WP(C) No. 43566 of 2023
              ============================
              Dated this the 23rd day of February, 2024

                             JUDGMENT

Petitioner has approached this Court seeking a direction to the

1st respondent to dispose of S.R. No.156 of 1997 within a time limit

to be fixed by this Court.

2. Heard the learned Government Pleader also who upon

instructions submitted that the proceedings on S.R. No.156 of 1997

pending before the 1st respondent will be finalised without much

delay.

3. After hearing both sides, the above writ petition is

disposed of with a direction to the 1st respondent to finalise the

proceedings in S.R. No.156 of 1997, as expeditiously as possible, at

any rate within an outer limit of six months from the date of receipt

of a copy of this judgment after hearing the petitioner and all other

parties.

With the above said direction, the writ petition is disposed of.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

APPENDIX OF WP(C) 43566/2023

PETITIONER EXHIBITS Exhibit P 1 CERTIFIED COPY OF THE PROCEEDING BEFORE THE 1ST RESPONDENT